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Wockhardt Limited v. Torrent Pharmaceuticals Limited & Anr

Wockhardt Limited v. Torrent Pharmaceuticals Limited & Anr

(Supreme Court Of India)

Special Leave to Appeal (Civil) No. 9878/2018 | 12-09-2018

1. Leave granted.

2. The Appeal is rejected in terms of the signed reportable Judgment.

3. Pending applications stand disposed of.

Advocate List
  • For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv. Mr. Guru Krishna Kumar, Sr. Adv. Ninad Laud, Adv. Ms. Smriti Churiwal, Adv. Ivo D’Costa, Adv. Mr. Aman Varma, AOR
  • For Respondent(s) Dr. A.M. Singhvi, Sr. Adv. Mr. Asim Sood, Adv. Mr. Nandan Pendsey, Adv. Ms. Madhavi Khanna, Ms. Bhargavi Kannan, Adv. Mr. Rythm B., Adv. Ms. Aishwarya Modi, Adv. Ms. Liz Mathew, AOR
Bench
  • HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
  • HON'BLE MS. JUSTICE INDU MALHOTRA
Eq Citations
  • 2019 (1) ABR 386
  • AIR 2018 SC 5106
  • 2019 (1) ALD 69
  • 2019 (1) SCJ 504
  • 2018 (4) RCR (CIVIL) 545
  • 2018 (14) SCALE 143
  • (2018) 18 SCC 346
  • AIR 2018 SCW 5106
  • 2018 (76) PTC 225
  • 2018 (5) RAJ 660
  • LQ/SC/2018/1145
Head Note

Constitution of India — Arts. 136 and 14 — Criminal Appeal — Rejection of, in terms of signed reportable judgment — Dismissal of pending applications